Supreme Court - Daily Orders
Raj Reddy Kallem vs The State Of Haryana on 8 August, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
ITEM NO.23 COURT NO.5 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 629/2023
(Arising out of impugned final judgment and order dated 29-11-2022
in CRMM No. 54820/2022 passed by the High Court Of Punjab & Haryana
At Chandigarh)
RAJ REDDY KALLEM Petitioner(s)
VERSUS
THE STATE OF HARYANA & ANR. Respondent(s)
IA No. 9490/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 9493/2023 - EXEMPTION FROM FILING O.T.) Date : 08-08-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE ARAVIND KUMAR For Petitioner(s) Mr. S. Nagamuthu, Sr. Adv.
Mr. Ashish Kumar Tiwari , AOR Mr. Sahib Patel, Adv.
For Respondent(s) Mr. Birendra Bikram, D.A.G. Mr. Samar Vijay Singh, AOR Mr. Keshav Mittal, Adv.
Ms. Sabarni Som, Adv.
Mr. Shantanu Sagar, AOR Mr. Prabhat Ranjan Raj, Adv.
Mr. Sidharth Sarthi, Adv.
Mrs. Divya Mishra, Adv.
Mr. Anil Kumar, Adv.
Mr. Gunjesh Ranjan, Adv.
UPON hearing the counsel the Court made the following O R D E R Signature Not Verified Digitally signed by Harshita Uppal Date: 2023.08.12 It is submitted that the petitioner has deposited ₹20 lakhs in 13:12:14 IST Reason: this court, having regard to the delay in payment (8 years). In the 1 circumstances of the case, justice would demand that the petitioner deposits a further sum of ₹10 lakhs towards interest for the delayed payment (working out to 6% p.a. for the last 8 years). This amount shall be deposited in Court within four weeks from today.
The demand draft which has been deposited before the trial court shall be re-validated, in case it has expired in the meanwhile.
List after six weeks.
(HARSHITA UPPAL) (BEENA JOLLY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) 2